CHANWAR LAL AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed by Chanwar Lal son of Chandgi Ram, Satyawan son of Chanwar Lal, Nafe Singh son of Molu Ram, Hoshiar Singh son of Ramji Lal and Sadra Ram son of Sobha Chand, who were named as accused in case FIR No. 176 dated 13.4.1989, registered at Police Station Sadar, Hisar, under fs f read with Section 149 IPC.

(2.) The above said Petitioners were tried by the Court of Judicial Magistrate Ist Class, Hisar, and vide its impugned judgment dated 2.5.1997, it held them guilty for the offence punishable under Sections 148, 323 read with Section 149 IPC and 325 read with Section 149 IPC. Vide a separate order dated 3.5.1997, they were sentenced to undergo simple imprisonment for a period of three months and to pay a fine of Rs. 500/-each, in default whereof, to further undergo simple imprisonment for a period of 20 days each, for the offence under Section 148 IPC. They were also sentenced to undergo rigorous imprisonment for a period of three months each, for the offence under Section 323 read with Section 149 IPC. They were further sentenced to undergo simple imprisonment for a period of two years and to pay a fine of Rs. 2,000/-each, in default whereof, to further undergo simple imprisonment for a period of three months each, for the offence under Section 325 read with Section 149 IPC.

(3.) Hence, the present petition.